Uttarakhand High Court
C482/1439/2021 on 8 October, 2021
Author: R.C. Khulbe
Bench: R.C. Khulbe
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
C-482 No.1439 of 2021
Hon'ble R.C. Khulbe, J.
Mr. Jitendra Chaudhary, learned counsel for the applicants.
Heard.
This criminal misc. application has been filed U/s 482 Cr.P.C. for quashing the entire proceedings of Criminal Complaint Case No.5958 of 2019 'M/s Tata Steel Processing & Distribution Limited vs. M/s Suryanchal Furnitech & Another', pending before the court of 5th ACJM, Rudrpur, U.S. Nagar.
It is argued by learned counsel for the applicants that the applicants are ready to pay the amount in instalments, in the first instalment the applicants will pay Rs.75,000/- within a period of one month from today.
Issue notice to respondent.
Steps to be taken within seven days. List this matter on 30.11.2021. In the meantime, the applicants will have a right to move an adjournment application before the concerned Court. If, any such application is moved, the concerned court will consider the same favourably, subject to the payment of Rs.75,000/- within a period of one month to the respondent.
Let a certified copy of this order be supplied to the learned counsel for the applicants, today itself, as per rules.
(R.C. Khulbe, J.) 08.10.2021 BS